Section 150(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Thereupon a notice of such auction, and of the date, time and place specified in Sub-rule (1) shall be proclaimed by a beat of drum/by any other sound amplifying device, and copy of auction notice shall be displayed near the site as well as conspicuous places in the village market and on the notice board of the Panchayat.
